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State of Tamilnadu - Section

Section 147 in Chennai City Municipal Corporation Act, 1919

147. Receipt by joint holder for interest or dividend.

- When two or more persons are joint holders of any debenture or security issued under this Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the corporation by any other of such persons.